CHITTARANJAN SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE petitioner moved this criminal revisional application invoking inherent jurisdiction of this Court for quashing of the charge-sheet under Sections 420/ 406/120b of the Indian Penal Code relating to Narkeldanga Police Station case No. 64 of 2003 on the ground that the disputes between the parties have been amicably settled out of Court.

(2.) IN connection with this criminal revision, a joint compromise petition has also been filed being C. R. A. N. 2621 of 2008.

(3.) HEARD Mr. Subir Ganguly, the learned Advocate appearing on behalf of the petitioner as well as Mr. Souvik Sen, the learned Advocate appearing on behalf of the de faclo complainant/opposite party No. 2 herein. Inspite of repeated call none appears on behalf of the State. Perused the materials on record as well as the joint compromise petition.